Smt. Raziya Sultana vs The State Of Karnataka
2025 Latest Caselaw 850 Kant

Karnataka High Court

Smt. Raziya Sultana vs The State Of Karnataka on 9 July, 2025

                                                 -1-
                                                                NC: 2025:KHC:24898
                                                            CRL.A No. 1167 of 2025


                    HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 9TH DAY OF JULY, 2025

                                               BEFORE
                                THE HON'BLE MRS. JUSTICE M G UMA

                        CRIMINAL APPEAL NO. 1167 OF 2025 (U/S 14(A) (2))

                   BETWEEN:
                   1.   SMT. RAZIYA SULTANA,
                        W/O. SRI. SHAIK ABDUL KHADER,
                        AGED ABOUT 38 YEARS,

                   2.   SRI. SYED MUKARAM @ SHAIK ABDUL KADHAR
                        S/O. SHAIK SULAIMAN,
                        AGED ABOUT 39 YEARS,

                        BOTH ARE R/AT: FLAT NO.A2,
                        B BLOCK, G FLOOR, JANA JEEVA
                        ORCHID APARTMENT, NEAR CHRIST
                        INTERNATIONAL SCHOOL, SURVEY NO.54,
                        KRISHNARAJAPURAM POST, HALEHALLI,
                        KITHIGANUR, BENGALURU - 560 036
                                                                      ...APPELLANTS
                   (BY SRI. SYED ABRAR, ADVOCATE)

Digitally signed
by SWAPNA V        AND:
Location: High     1.   THE STATE OF KARNATAKA
Court of
Karnataka               BY ITS SHO, RAMAMURTHY
                        NAGAR POLICE STATION,
                        REPRESENTED BY ITS S.P.P.,
                        HIGH COURT BUILDING,
                        HIGH COURT OF KARNATAKA,
                        BENGALURU - 560 001

                   2.   SMT. NAVYA .R.,
                        W/O. CHANNAKESHAVA,
                        AGED ABOUT 21 YEARS,
                        R/AT NO.22/5,
                        CHANNAKESHAVA NILAYA,
                        9TH CROSS, 2ND MAIN, S.R. LAYOUT,
                                   -2-
                                               NC: 2025:KHC:24898
                                          CRL.A No. 1167 of 2025


 HC-KAR



        DEVASANDRA, K.R. PURAM,
        BENGALURU - 560 036.
                                                   ...RESPONDENTS
(BY SRI. HARISH GANAPATHY, HCGP FOR R1
    R2 - SD)

         THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT, 2015
PRAYING TO A. SET ASIDE THE ORDER DATED 17.05.2025 PASSED
BY THE COURT OF THE LXX ADDL. CITY CIVIL AND SESSIONS JUDGE
AND SPECIAL JUDGE AT BENGALURU. (CCH-71) IN CASE BEARING
CRL.MISC.NO.3770/2025, FILED BY THE APPELLANT AND ETC.,

         THIS CRL.A., COMING ON FOR ORDERS, THIS DAY, JUDGMENT
WAS DELIVERED THEREIN AS UNDER:

CORAM:       HON'BLE MRS. JUSTICE M G UMA


                         ORAL JUDGMENT

Learned counsel for the appellants has filed the memo

seeking permission to withdraw the appeal.

Memo is placed on record.

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

(M G UMA) JUDGE

MKM CT:VS